Mohan Lal vs State Of Rajasthan ...
2023 Latest Caselaw 9834 Raj

[2023:RJ-JD:39551]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 6669/2023

Mohan Lal S/o Om Prakash, Aged About 28 Years, B/c Meghwal, R/o Ward No. 6, Kishanpura Utradha Tehsil Sangaria Dist. Hanumangarh

----Petitioner Versus

1. State Of Rajasthan, Through PP

2. Maya Devi W/o Kalu Ram, B/c Meghwal, R/o Ward No. 01, Kishanpura Utradha, Tehsil Sangaria Dist. Hanumangarh

3. Nensu D/o Kalu Ram, B/c Meghwal, R/o Ward No. 01, Kishanpura, Utradha, Tehsil Sangaria Dist. Hanumangarh, At Present Gauriwala Chak Jalu Tehsil Dabwali, Dist. Sirsa(Haryana)

----Respondents

For Petitioner(s) : Mr. Rakesh Matoria For Respondent(s) : Mr. Laxman Solanki, PP

HON'BLE MR. JUSTICE FARJAND ALI

Order

17/11/2023

1. The parties are present-in-person before this Court.

2. The instant criminal miscellaneous petition has been filed

under Section 482 of the Cr.P.C. seeking quashing of the

First Information Report No.318/2020 registered at the

Police Station Sangariya, District Hanumangarh for the

offences under Sections 365 and 34 of the I.P.C.

3. It is submitted by counsel for the petitioner that the parties

have settled their dispute by way of compromise. Learned

counsel has relied upon the judgment passed by the Hon'ble

Supreme Court in the matter of Gian Singh Vs. State of

[2023:RJ-JD:39551] (2 of 2) [CRLMP-6669/2023]

Punjab & Anr. reported in 2012(10) SCC 303 and prayed

that the FIR pending against the petitioner be quashed in

view of the compromise between the parties.

4. Learned counsel for the complainant-respondent has

admitted the fact of compromise between the parties and

expresses his inclination in favour of quashing of the FIR on

the ground of compromise.

5. Learned Public Prosecutor has opposed the petition.

6. Considering the facts and circumstances of the present case

and the fact that the parties have settled their dispute by

way of compromise and also following the judgment passed

by the Hon'ble Supreme Court in the matter of Gian Singh

(supra), the instant criminal miscellaneous petition is

allowed and the entire proceedings in connection with the

First Information Report mentioned above and all

consequential proceedings, qua the petitioner, are hereby

quashed.

7. The stay application also stands disposed of.

(FARJAND ALI),J 327-Ashutosh/-

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